REGISTRAR CO-OPERATIVE SOCIETIES Vs. DEEPAK TYAGI

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of. FAO(OS) 13/2021 & CM APPL. 12816/2021 (for condonation of delay of 111 days in filing)

(3.) By the aforesaid application (CM APPL. 12816/2021), the appellant/Registrar Cooperative Society (RCS) seeks condonation of 111 days' delay in filing the present appeal. We have heard Mr. Munjal, learned senior counsel appearing for the appellant on merits and do not find any merit in the present appeal. Consequently, we do not consider it necessary to go into the justification provided by the RCS for the delay in filing the appeal.